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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Uttar Pradesh - Subsection

Section 137(2) in U.P. Revenue Code Rules, 2016

(2)When the whole or part of a holding is leased, relief in rent shall be given to the asami in accordance with the scale applied to such holding and shall be separate from and independent of the relief given to landholder which shall be calculated as if no part of the holding were sublet.